Sada @ Sehdev vs The State Of M.P.
2023 Latest Caselaw 2124 MP

                                                                   1
                                            IN THE HIGH COURT OF MADHYA PRADESH
                                                         AT JABALPUR
                                                             CRA No. 2144 of 2004
                                                        (SADA @ SEHDEV Vs THE STATE OF M.P.)

                                Dated : 06-02-2023
                                       None for the appellant.

                                       Shri R. Prajapati - Panel Lawyer for the respondent/State.

On perusal of record, it reveals that the dispute involved in this matter may be resolved with the aid of mediator.

Principal District and Sessions Judge, Baitul is directed to appoint a

Mediator placed at Multai.

Registry is directed to send a copy of impugned judgment and other relevant documents to Principal District and Sessions Judge, Baitul.

List the matter alongwith Mediation report.

(RAJENDRA KUMAR (VERMA)) JUDGE

DevS

Signature Not Verified SAN

Digitally signed by DEVESH K SHRIVASTAVA Date: 2023.02.08 14:25:33 IST